Section 141(4) in Telangana Panchayat Raj Act, 2018
(4)The powers and procedures to be followed by the Gram Panchayat Tribunal shall be such as may be prescribed. The Tribunal shall decide the case within a period of preferably three months and in any case not more than six months. The Tribunal shall not have the power to grant a stay on the orders under sub-section (1) and intimation under sub-section (2) of section 37.
